Section 22(1) in Chandigarh Panchayat Election Rules, 1994
(1)Voting shall be by secret ballot and every elector wishing to record his vote shall do so in person by means of a ballot paper specified by the Election Commission to be supplied to a voter which shall have a serial number, names of the Candidates and such symbols as are allowed to the candidates, such other particulars of the candidates and such official marks as may be specified by the Commission. Every elector shall be entitled to cast single non-transferable vote :Provided that a voter who is eligible to participate in such election and in service shall be entitled to vote by post. The following persons shall subject to their fulfilling the requirements specified below be entitled to vote by post namely :-(a)Votes having service qualification defined in Section 20(3) of Representation of Peoples Act, 1950 and one entered in its last para of the relevant Electoral Roll;(b)Voters on election duty;(c)Electors subject to the preventive detentions; and(d)Any other electors as may be specified by the Election Commission in this behalf. The voters who wants to vote at a Panchayat Election may send, a request in writing to the Returning Officer concerned of their intention in Form VI for the supply of postal Ballot Paper and such applications should reach the Returning Officer five days before the date of poll.
